Shyam Kumar Chandnani vs The State Of Madhya Pradesh
2024 Latest Caselaw 16256 MP

Madhya Pradesh High Court

Shyam Kumar Chandnani vs The State Of Madhya Pradesh on 30 May, 2024

Author: Dinesh Kumar Paliwal

Bench: Dinesh Kumar Paliwal

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                  HON'BLE SHRI JUSTICE DINESH KUMAR PALIWAL
                                                ON THE 30 th OF MAY, 2024
                                            WRIT PETITION No. 14535 of 2024

                          BETWEEN:-
                          SHYAM KUMAR CHANDNANI S/O LATE SHRI BABUMAL
                          CHANDNANI, AGED ABOUT 69 YEARS, OCCUPATION:
                          RETIRED AS EXECUTIVE ENGINEER (E/M), DIRECTOR
                          C.M.U. M.P. W.R.D. BHOPAL GP-89, LAKE PEARL
                          SPRING, GONDARMAU, ACHARPURA ROAD, DISTRICT
                          BHOPAL (MADHYA PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI AKHIL SINGH - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH PRINCIPAL
                                SECRETARY MANTRALAYA, VALLABH BHAWAN,
                                BHOPAL (MADHYA PRADESH)

                          2.    CHIEF ENGINEER (E.N.M.) W.R.D. OF MADHYA
                                PRADESH DAM SAFETY BHAWAN, LINK ROAD,
                                BHOPAL (MADHYA PRADESH)

                          3.    PENSION    OFFICER  OF   DISTRICT BHOPAL
                                DISTRICT BHOPAL (MADHYA PRADESH)

                                                                                   .....RESPONDENTS
                          (BY SHRI PRADEEP GUPTA - GOVT. ADVOCATE)

                                T h is petition coming on for orders this day, t h e cou rt passed the
                          following:
                                                           ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh

Power Transmission Company Limited and another vs. S.R. Ramchandran and others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

(DINESH KUMAR PALIWAL) JUDGE mrs. mishra